ORIENTAL INSURANCE COMPANY LIMITED Vs. PRITHPAL KAUR

JUDGEMENT

(1.) Jagjit Singh died on 01.06.2006 because of the injuries sustained in a motor vehicular accident at Ramban Bazar while driving Truck No. JK02D-6197 in the course of his employment.

(2.) His legal representatives, Respondent Nos. 1 to 3 lodged a Claim for Compensation with the Commissioner under Workmen's Compensation Act, 1923 (Assistant Labour Commissioner), Jammu against the owner and insurer of the Truck.

(3.) Sustaining the Claim, the Commissioner awarded Rs. 5,40,448/- to the claimants, which included simple interest of Rs. 1,37,128/- payable with effect from 01.07.2006 to 27.04.2009.